PUSHPAM THANKAM Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS is an application for regular bail filed under section 439 of the Code of Criminal Procedure.

(2.) PETITIONER is the accused in CR. No. 92/09 of Malayinkil police Station, alleging offences punishable under sections 8 (1) and (2)of the Abkari Act. The allegation is that she was found in possession of 13. 5 litres of arrack. The petitioner was arrested on 25. 3. 2009 and since then she has been in judicial custody.

(3.) I have heard the learned Public Prosecutor.